LOKESH D.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.8 under Section 438 of Cr.P.C. praying to grant anticipatory bail in Crime No.287/2018 of Cottonpet Police Station, for the offences punishable under Sections 109, 371, 419, 120B, 370, 471, 474, 343, 420, 114, 465, 468 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondentState.

(3.) The gist of the complaint is that the complainant being the Special Enquiry Officer in CCB, Bangalore City lodged the complaint alleging that all the accused persons have engaged in illegal human trafficking with fake identities and used to send them to abroad through Kempegowda International Air Port for illegal job and to indulge in prostitution and they have also confined some ladies. Immediately on 11.12.2018 at about 4.30 to 10.30 p.m., they raid at Sudha Lodge, Cotton Pet Main Road and rescued 35 ladies who belong to Nepal and drawn the mahazar and a case was registered in this behalf.